REGENT COMPUTRONICS PVT. LTD.

S. Elhance Appellant

V/S

STATE BANK OF INDIA Respondents

Referred Judgements :-

DR. N. BALAKRISHNAN VS. NEHRU MEMORIAL MUSEUM AND LIBRARY SOCIETY AND ORS. [REFERRED TO]
CHARANJIT LAMBA VS. COMMANDING OFFICER,ARMY SOUTHERN COMMAND [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
V KASTURI VS. MANAGING DIRECTOR STATE BANK OF INDIA BOMBAY [REFERRED TO]
CHAIRMAN AND MANAGING DIRECTOR UNITED COMMERCIAL BANK VS. P C KAKKAR [REFERRED TO]
INDIAN RAILWAY CONSTRUCTION COMPANY LIMITED VS. AJAY KUMAR [REFERRED TO]
GANESH SANTA RAM SIRUR VS. STATE BANK OF INDIA [REFERRED TO]
STATE OF U P VS. SHEO SHANKER LAL SRIVASTAVA [REFERRED TO]
MANAGING DIRECTOR STATE BANK OF HYDERABAD VS. P KATA RAO [REFERRED TO]
STATE OF MEGHALAYA VS. MEEKEN SINGH N MARAK [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. NANHE LAL KUSHWAHA [REFERRED TO]

JUDGEMENT

(1.) Vide the instant petition, the petitioner has assailed the impugned order dated 15.05.2010, whereby he was removed from services. The present petition is the second round of litigation. Initially, the petitioner filed a petition being W.P.(C) No. 4901/1993. The same was disposed of vide order dated 22.09.2009, whereby the Court has held as under:-

(2.) In view of the above judgment, all the charges against the petitioner were set aside except Charges No. 3 and 4, which are reproduced as under:-

(3.) Learned counsel for the petitioner has drawn attention of this Court to the order of the Disciplinary Authority, wherein it has been stated as under:-

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S. ELHANCE Vs. STATE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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